D.S.Sinha, J. - (1.) Heard Shri P.C. Jhingan, learned counsel for the petitioner, Shri G.D. Mishra and Shri Tej Ram Standing Counsel, representing the Respondents No. 1, 2 and 3 respectively.
(2.) Espousing the cause of 208 retrenched workmen of M/s Kanpur Sahakari Milk Board, Nirala Nagar, Kanpur through its General Manager, the Respondent No. 1 identified in the list appended to the writ petition as annexure No. 1, Dugdh Parishad Karmchari Sangh, through its President Sir Audh Narain Tripathi, the petitioner has by means of this petition under Article 226 of the Constitution of India approached this Court and urged it to command the Respondent No. 1 to give opportunity to the aforesaid retrenched workmen to offer themselves for re-employment.
(3.) Workmen named in the list, appended to the petition as annexure-1, were retrenched by the Respondent No. l after following the due procedure prescribed under Section 25-N of the Industrial Disputes Act, 1947, hereinafter called the Act. The permission granted to the Respondent No. l for retrenchment of the said workmen under Clause (b) of Sub-section (1) of Section 25-N of the Act was challenged in this Court and the Court upheld the permission. Therefore, the controversy about the retrenchment of the workmen sought to be agitated in this petition is not open for adjudication.;